Lrs Of Manohar Lal S/O Shri Kripa ... vs Rajasthan Board Of Muslim Wakf
2023 Latest Caselaw 2966 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 13302/2020

Lrs Of Manohar Lal S/o Shri Kripa Ram Ghanchi

----Petitioner Versus Rajasthan Board Of Muslim Wakf

----Respondent Connected With S.B. Civil Writ Petition No. 13039/2020 Lrs Of Kishan Lal S/o Shri Dhooli Mal

----Petitioner Versus Rajasthan Board Of Muslim Wakf

----Respondent

For Petitioner(s) : Ms. Saroj Patel

HON'BLE DR. JUSTICE NUPUR BHATI

Order

12/04/2023

Learned counsel for the petitioner does not want to press the

application for early hearing of the matter.

The application is dismissed accordingly.

Another applications (I/A Nos.1/23) has been preferred on

behalf of counsel for the petitioners with a prayer for extension of

interim orders dated 14.12.2020 & 16.12.2020.

A perusal of the interim orders dated 14.12.2020 &

16.12.2020 makes it clear that the same were not absolute and

requires extension from time to time.

However, in view of the Hon'ble Apex Court judgment passed

in the case of Asian Resurfacing of Road Agency Vs. Central

Bureau of Investigation; 2018 (16) SCC 299. The interim

(2 of 2) [CW-13302/2020]

orders dated 14.12.2020 & 16.12.2020 are extended for a further

period of six months or till the disposal of the suit whichever is

earlier.

The applications for extension of interim order are disposed

of.

(DR.NUPUR BHATI),J 79-80-amit/-

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